Section 53(1)(e) in The Gujarat Water Supply and Sewerage Board Act, 1978
(e)bathe in, at or upon any water works, or wash or throw or cause to enter therein any animal or throw any rubbish, dirt or filth into any waterworks, or wash or clean therein any cloth, wool, or leather or the skin of any animal, or cause water of any sink or drain or any steam engine or boiler or any other polluted water to turn or be brought into any waterworks, or do any other act whereby the water in any water works belonging to the Board is fouled or likely to be fouled.